Land Acquisition (Companies) Rules, 1963
3. Land
Acquisition Committee.
1.
For
the purpose of advising the appropriate Government in relation to acquisition
of land under Part VII of the Act the appropriate Government shall, by
notification in the Official Gazette, constitute a Committee to be called the
Land Acquisition Committee.
2.
The
Committee shall consist of :—
i.
the
Secretaries to the Government of the Departments of Revenue, Agriculture and
Industries or such other officers of each of the said Departments as the
appropriate Government may appoint;
ii.
such
other members as the appropriate Government may appoint for such term as that
Government may, by order, specify; and
iii.
the
Secretary to the Department or any officer nominated by him dealing with the
purposes for which the company proposes to acquire the land.]
1.
2.
3.
The
appropriate Government shall appoint one of the members of the Committee to be
its Chairman.
4.
The
Committee shall regulate its own procedure.
5.
It
shall be duty of the Committee to advise the appropriate Government on all
matters relating to or arising out of acquisition of land under Part VII of the
Act, on which it is consulted and to tender its advice within one month from
the date on which it is consulted :
Provided that the appropriate
Government may on a request being made in this behalf of the Committee and for
sufficient reasons extend the said period to a further period not exceeding two
months.
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